SAJI JOHN Vs. STATE OF KERALA

JUDGEMENT

(1.) This is the second round of litigation launched by the petitioner impugning his transfer.

(2.) In the first round, the petitioner had alleged that even though he is residing at Nilambur, he has been transferred and posted at St.Thomas ALP School, Sulthan Bathery and that consequent to the unavoidable travel of about 116 k.m. one way, he has developed Cervical Spondylosis and Lumbar Spondylosis with Intervertibral disc prolapse. He, therefore, prayed that his representation made before the Manager for transfer to a place nearer to Nilambur be considered.

(3.) On hearing the petitioner on such lines, this Court had issued Ext.P6 judgment directing the Manager to consider the transfer of the petitioner to a nearer place and to grant him all empathy that he requires, while such exercise is completed.